Section 11 in Chalukya's Heritage Area Management Authority Act, 2017
11. Functions of the Authority.
- Subject to the provisions of this Act and the rules made there under the functions of the Authority shall be,-(i)to carry out a survey of the Heritage Area and prepare reports on the surveys so carried out;(ii)to prepare development plan of the Heritage area;(iii)to cause to be carried out such works as are contemplated in the development plan duly approved by the State Level Advisory Committee.(iv)to formulate as many schemes as are necessary for implementing the development plan of the Heritage Area in a sustainable manner;(v)to secure and co-ordinate execution of the development plan, town planning schemes and the development of the Heritage Area in accordance with the said plan and schemes;(vi)to raise finance for any project or scheme for the development of the Heritage Area and to extend assistance to the local authorities in the Region for the execution of such project or scheme;(vii)to do such other acts and things as may be entrusted by the State Government or as may be necessary for or incidental or conducive to, any matters which are necessary for furtherance of the objects for which the Authority is constituted;(viii)to entrust to any local authority or other agency the work of execution of any development plan or development of the Heritage area.(ix)to co-ordinate the activities of the local authorities and the Urban Development authority, if any, constituted under the Karnataka Urban Development Authorities Act, 1987 exercising jurisdiction within the limits of the Heritage Area and the Karnataka Urban water Supply and Sewerage Board, the Karnataka Slum Development Board, the Karnataka Power Transmission Corporation, the Karnataka Industrial Areas Development Board, the Karnataka State Road Transport Corporation and such other bodies as are connected with developmental activities in the Heritage Area;(x)to supervise and review the progress of expenditure incurred under the plan and performance;(xi)to take action to protect the public property within the heritage area;(xii)to raise local, regional, national and international awareness about the significance of the Architectural importance of Chalukyas of Badami, Ihole and Pattadakal and in the heritage area;(xiii)to promote and encourage proper research to understand the Archaeological, Historical and Environmental values of the Architectural importance of Chalukyas of Badami, Ihole and Pattadakal in the heritage area;(xiv)to protect, develop and conserve the places of cultural Heritage; and prepare a plan of action for comprehensive and sustainable protection and development of its jurisdictional area, assess budget requirement and project strategies of implementation with Government funds, Corporate Social Responsibility funds through Public Private Partnership and other modes.(xv)to perform such other functions as may be prescribed.
